Section 76 in The Bihar Municipal Election Rules, 2007
76. Issue of ballot papers to persons to whom certificate has been granted under Rule 75.
(1)A ballot paper shall be issued in the same manner as to any other elector to the person to whom a certificate has been granted under Rule 75. The provisions of the Rule shall not apply to any person who produces at the Polling Station an election duty certificate in the form prescribed for the purpose and ask for the issue of Ballot Paper to him although the Polling Station is different from the one where he is entitled to vote.(2)On production of such certificate the Presiding Officer shall-(a)obtain thereon the signature of the person producing it.(b)have the person's name and electoral roll number as mentioned in the certificate entered at the end of the marked copy of the electoral roll; and(c)issue to him a Ballot Paper and permit him to vote, in the same manner as an elector entitled to vote at that Polling Station.
